On Wednesday, Former Jharkhand CM Hemant Soren moved the Supreme Court saying the High Court is not pronouncing a verdict on his plea challenging the arrest by the Enforcement Directorate, PTI reported.
Soren told the top court that the HC had reserved its verdict on February 28 on his plea against the arrest but no decision has been delivered.
Soren, 48, was arrested by the ED in January shortly after he resigned as the chief minister.
The probe against Soren pertains to an 8.86-acre plot of land in Ranchi that the ED has alleged was illegally acquired by him.
Soren had moved a bail petition before a special court in Ranchi on April 16, alleging that his arrest by the ED was politically motivated & part of a well-orchestrated conspiracy to coerce him to join the BJP.
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